MAHESHBHAI VELABHAI MUNDHAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for anticipatory bail in connection with the FIR being C. R. No. 11208003200134 registered with Gandhigram-2(Uni.) Police Station, Rajkot for the offence punishable under Sections 386 , 406 , 420 , 120B of the Indian Penal Code and Sections 4 and 5 of the Gujarat Money Lending Act.

(3.) Learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicants will keep themselves available during the course of investigation, trial also and will not flee from justice.